Supreme Court - Daily Orders
Huda vs Mandir Nar Singh Puri on 19 August, 2015
ITEM NO.40 COURT NO.14 SECTION IVB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) Diary No(s).
30983/2014
(Arising out of impugned final judgment and order dated 21/12/2013
in RP No. 7953/2013, RP No. 7964/2013 and RP No. 7970/2013 passed
by the High Court of Punjab & Haryana at Chandigarh)
HUDA Petitioner(s)
VERSUS
MANDIR NAR SINGH PURI AND ORS Respondent(s)
(Office report on default)
Date : 19/08/2015 This petition was called on for hearing today.
CORAM : HON’BLE MRS. JUSTICE R. BANUMATHI
[IN CHAMBERS]
For Petitioner(s) Mr. Samar Vijay Singh, Adv.
Ms. Monika Gosain, Adv.
Mr. Kamal Mohan Gupta,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
As prayed for, four weeks’ time is granted to learned counsel for the petitioner to cure the defects, failing which the special leave petition shall stand dismissed without further reference to the Court.
Signature Not Verified Digitally signed by (Neeta) (Tapan Kumar Chakraborty) Neeta Sapra Date: 2015.08.21 15:13:50 IST Sr. P.A. Court Master Reason: